166. Publication of preliminary record and entertainment of objections thereto.
(1)When the [Collector] [Substituted for the words 'Officer preparing the record of rights' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] has, after making such inquiry as he sees fit, completed a preliminary record for the estate or part of the estate, he shall publish a draft thereof in the prescribed manner and for the prescribed period. and shall receive and consider any objection to any entry therein or to any omission therefrom, which may be made during the period of publication.(2)When such objections have been considered and disposed of according to such rules as the State Government shall prescribe, the [Collector] [Substituted for the words 'officer aforesaid' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall finally frame the record, and shall cause it to be locally published in the prescribed manner, and the publication shall be conclusive evidence that the record has been duly made under this Chapter.[(2-A) The Collector shall, along with the final record, cause to be published the name or official designation of the person to whom and the date on or before which the State Government direct that applications for settlement of rent under sub-section (1) of section 168 should be made.Any date fixed by the State Government under this sub-section shall not be earlier than six months from the date of publication of the final record.(2-B) A certified copy of the final record-of-rights relating to any village or the area therein for which such record-of-rights has been prepared as well as of all amendments thereto made under the provisions of this Chapter shall be furnished to the kamam of such village and shall be available for inspection by the ryots thereof.] [Sub-sections (2-A) and (2-B) were inserted by section 89(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).](3)Separate draft or final records may be published [and separate dates fixed] [Inserted by section 89(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] under this section for different portions of the estate.
